CIT-I v. Himan M. Vakil

41 Taxmann.com 425High Court2014#1965 most cited

What is CIT-I v. Himan M. Vakil authority for?

Where an assessee proves the genuineness of share transactions with supporting documents like contract notes, bank statements, and DMAT accounts, the Assessing Officer cannot treat the resulting capital gain as unexplained cash credit or make an addition under Section 68.

58

judgments rely on this decision, according to BharatTax’s citation analysis of 366,470 Indian tax judgments — from 2017 to 2026.

Also referred to as

CIT v. Himan M. Vakil · Section 68 · Section 10(38) · genuineness of share transactions · long term capital gain · bogus capital gain · unexplained cash credit · DMAT account · contract notes · bank statement · documentary evidence.

Sections most often in play

Section 68Section 10(38)Section 143(3)Section 147Section 148Section 133(6)Section 69CSection 143(1)

Issues it is cited on

price riggingperiod of holdingpenny stockbogus long term capital gainsection 10(38)bogus ltcgentry operatorsection 254(1)long term capital gainsaddition under section 68accommodation entryshort term capital gains

Judgments citing CIT-I v. Himan M. Vakil

Rohit Jalan, Kolkata vs. ITO, Ward - 36(1), Kolkata

In the result, the appeal of assessee is partly allowed

ITA 2205/KOL/2018[2013-14]Status: DisposedITAT Kolkata17 May 2019AY 2013-14

Bench: Shri A. T. Varkey, Jm] I.T.A. No. 2205/Kol/2018 Assessment Year: 2013-14

Section 10(38)Section 143(1)Section 147Section 148Section 68Section 69C

…1 Rohit Jalan, AY- 2013-14 IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH, “SMC” AT KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य) [Before Shri A. T. Varkey, JM] I.T.A. No. 2205/Kol/2018 Assessment Year: 2013-14 Rohit Jalan Vs. ITO, Ward-36(1), Kolkata. (PAN: AEZPJ1210L) Appellant Respondent Date of Hearing 20.02.2019 Date of Pronouncement 17.05.2019 For the Appellant Shri S. M. Surana, Advocate For the Respondent Shri Robin Choudhury, ACIT, Sr. DR ORDER This is an appeal preferred by the Assessee against the order of Ld. CIT(A) – 10, Kolkata dated 19.09.2018 for Assessment Year 2013-14. 2. Though the as…

Sri Kush Nahata, Kolkata vs. ITO, Ward - 35(3), Kolkata

ITA 1899/KOL/2018[2014-15]Status: DisposedITAT Kolkata08 May 2019AY 2014-15

Bench: Shri S.S.Godara, Jm &Dr. A.L.Saini, Am आयकरअपीलसं./Ita No.1899/Kol/2018 (िनधा"रणवष" / Assessment Year: 2014-15) Shri Kush Nahata Vs. Ito, Ward-35(3), Kolkata

For Appellant: Shri Sunil Surana, FCAFor Respondent: Shri Robin Choudhury, Addl. CIT DR
Section 10(38)Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL “C”, BENCH KOLKATA BEFORE SHRI S.S.GODARA, JM &DR. A.L.SAINI, AM आयकरअपीलसं./ITA No.1899/Kol/2018 (िनधा"रणवष" / Assessment Year: 2014-15) Shri Kush Nahata Vs. ITO, Ward-35(3), Kolkata 1st Floor, Jyoti Chhaya, 121, Rashbehari Avenue, Gariahat, Kolkata-700029 "थायीलेखासं./जीआइआरसं./PAN/GIR No. : ADDPN 1413 C (Appellant) .. (Respondent) Appellant by : Shri Sunil Surana, FCA Respondent by :Shri Robin Choudhury, Addl. CIT DR सुनवाईकीतारीख/ Date of Hearing : 23/04/2019 घोषणाकीतारीख/Date of Pronouncement : 08/05/2018 आदेश / O R D E R Per Dr. Arjun Lal Saini, AM: The captioned…

Hari Ram Agarwal, Kolkata vs. ITO, Ward - 22(4), Kolkata

In the result, the appeal of the assessee is allowed

ITA 2363/KOL/2018[2014-15]Status: DisposedITAT Kolkata03 Apr 2019AY 2014-15

Bench: Shri Aby. T. Varkey & Shri M. Balaganeshi.T.A. No.2363/Kol/2018 (Assessment Year 2014-15) Hari Ram Agarwal Ito, Ward-22(4), Kolkata. -Vs- [Pan :Acdpa 1946 N]

Section 10(38)Section 133(6)Section 143(3)Section 234ASection 68

…IN THE INCOME TAX APPELLATE TRIBUNAL Kolkata Bench, Kolkata (Bench – “B”) BEFORE SHRI ABY. T. VARKEY, JUDICIAL MEMBER AND SHRI M. BALAGANESH, ACCOUNTANT MEMBER I.T.A. No.2363/Kol/2018 (Assessment year 2014-15) Hari Ram Agarwal ITO, Ward-22(4), Kolkata. -Vs- [PAN :ACDPA 1946 N] (Appellant) .. (Respondent) For the Appellant Shri M. D. Shah, AR For the Respondent Shri Robin Choudhury, Addl. CIT- Sr. DR. Date of Hearing 28.03.2019 Date of Pronouncement 03.04.2019 ORDER Per M. Balaganesh: This appeal of the assessee arises out of the order of the Learned Commissioner of Income Tax (Appeals) -6, Kolkata [ in sho…

Smt. Sushila Devi Kajaria, Kolkata vs. ACIT, Circle - 36, Kolkata

ITA 1255/KOL/2018[2014-15]Status: DisposedITAT Kolkata03 Apr 2019AY 2014-15

Bench: Shri S.S, Godara

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “SMC” KOLKATA Before Shri S.S, Godara, Judicial Member ITA No.1254-1255/Kol/2018 Assessment Year:2014-15 Naveen Kumar Kajaria ACIT, Circle-35, बनाम / 32, Armenian Street, Aayakar Bhawan, V/s. Kolkata-700001 Poorva, 110, Shantipally, 7th Floor, [PAN No.AGDPK 0069 N] Kolkakta-107 Smt. Sushila Devi Kajaria, बनाम / 32, Armenian Street, ACIT, Circle-36, V/s. Kolkata-001 Aaykar Bhawa, Poorva 110, Shantipally, 7th [PAN No.AFYPK 7990 Q] Floor, Kolkata-107 .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Sunin Surana, Advocate & आवेदक क" ओर से/By Assessee Shri S.M. Surana, A…

Navin Kumar Kajaria, Kolkata vs. ACIT, Circle - 35, Kolkata

ITA 1254/KOL/2018[2014-15]Status: DisposedITAT Kolkata03 Apr 2019AY 2014-15

Bench: Shri S.S, Godara

Section 143(3)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL KOLKATA BENCH “SMC” KOLKATA Before Shri S.S, Godara, Judicial Member ITA No.1254-1255/Kol/2018 Assessment Year:2014-15 Naveen Kumar Kajaria ACIT, Circle-35, बनाम / 32, Armenian Street, Aayakar Bhawan, V/s. Kolkata-700001 Poorva, 110, Shantipally, 7th Floor, [PAN No.AGDPK 0069 N] Kolkakta-107 Smt. Sushila Devi Kajaria, बनाम / 32, Armenian Street, ACIT, Circle-36, V/s. Kolkata-001 Aaykar Bhawa, Poorva 110, Shantipally, 7th [PAN No.AFYPK 7990 Q] Floor, Kolkata-107 .. अपीलाथ" /Appellant ""यथ" /Respondent Shri Sunin Surana, Advocate & आवेदक क" ओर से/By Assessee Shri S.M. Surana, A…

Prity Gupta, Delhi vs. ITO, Ward- 32(5), New Delhi

In the result, all the 03 appeals of the assessees are partly allowed

ITA 8245/DEL/2018[2015-16]Status: DisposedITAT Delhi05 Mar 2019AY 2015-16

Bench: Shri H.S. Sidhuay: 2014-15 Aashna Capital Services (P) Vs. Ito, Ward 1(2), Ltd., New Delhi C/O Kapil Goel, Advocate, F-26/124, Sector-7, Rohini, Delhi (Pan: Aahca2030J) (Appellant) (Respondent) Ay: 2015-16 Nishank Gupta, Vs. Ito, Ward 32(5), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aaepg2238E) (Appellant) (Respondent) Ay: 2015-16 Prity Gupta, Vs. Ito, Ward 32(5), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Ahepg6510C) (Appellant) (Respondent) Assessee By : Sh. Kapil Goel, Adv. Revenue By : Sh. S.L. Anuragi, Sr. Dr.

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 1Section 10(38)Section 139Section 143(2)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AY: 2014-15 AASHNA CAPITAL SERVICES (P) vs. ITO, WARD 1(2), LTD., NEW DELHI C/O KAPIL GOEL, ADVOCATE, F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAHCA2030J) (Appellant) (Respondent) AY: 2015-16 NISHANK GUPTA, vs. ITO, WARD 32(5), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAEPG2238E) (Appellant) (Respondent) AY: 2015-16 PRITY GUPTA, vs. ITO, WARD 32(5), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AHEPG6510C) (Appellant) (Respondent) Assess…

Nishank Gupta, New Delhi vs. ITO, Ward- 32(5), New Delhi

In the result, all the 03 appeals of the assessees are partly allowed

ITA 8244/DEL/2018[2015-16]Status: DisposedITAT Delhi05 Mar 2019AY 2015-16

Bench: Shri H.S. Sidhuay: 2014-15 Aashna Capital Services (P) Vs. Ito, Ward 1(2), Ltd., New Delhi C/O Kapil Goel, Advocate, F-26/124, Sector-7, Rohini, Delhi (Pan: Aahca2030J) (Appellant) (Respondent) Ay: 2015-16 Nishank Gupta, Vs. Ito, Ward 32(5), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aaepg2238E) (Appellant) (Respondent) Ay: 2015-16 Prity Gupta, Vs. Ito, Ward 32(5), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Ahepg6510C) (Appellant) (Respondent) Assessee By : Sh. Kapil Goel, Adv. Revenue By : Sh. S.L. Anuragi, Sr. Dr.

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 1Section 10(38)Section 139Section 143(2)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AY: 2014-15 AASHNA CAPITAL SERVICES (P) vs. ITO, WARD 1(2), LTD., NEW DELHI C/O KAPIL GOEL, ADVOCATE, F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAHCA2030J) (Appellant) (Respondent) AY: 2015-16 NISHANK GUPTA, vs. ITO, WARD 32(5), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAEPG2238E) (Appellant) (Respondent) AY: 2015-16 PRITY GUPTA, vs. ITO, WARD 32(5), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AHEPG6510C) (Appellant) (Respondent) Assess…

Prem Rattan Gupta, New Delhi vs. ITO, Ward-39(1), New Delhi

In the result, all the 03 appeals of the assessees are partly allowed

ITA 8223/DEL/2018[2014-15]Status: DisposedITAT Delhi05 Mar 2019AY 2014-15

Bench: Shri H.S. Sidhuay: 2014-15 Smt. Kamlesh Rani, Vs. Ito, Ward 39(1), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Alpr0483C) (Appellant) (Respondent) Ay: 2014-15 Vishal Kashyap, Vs. Ito, Ward 39(1), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Bmypk9851L) (Appellant) (Respondent) Ay: 2014-15 Prem Rattan Gupta, Vs. Ito, Ward 39(1), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aaepg5856G) (Appellant) (Respondent)

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 10(38)Section 139Section 143(2)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AY: 2014-15 SMT. KAMLESH RANI, vs. ITO, WARD 39(1), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: ALPR0483C) (Appellant) (Respondent) AY: 2014-15 VISHAL KASHYAP, vs. ITO, WARD 39(1), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: BMYPK9851L) (Appellant) (Respondent) AY: 2014-15 PREM RATTAN GUPTA, vs. ITO, WARD 39(1), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAEPG5856G) (Appellant) (Respondent) Assessee by :…

Vishal Kashyap, New Delhi vs. ITO, Ward-39(1), New Delhi

In the result, all the 03 appeals of the assessees are partly allowed

ITA 8221/DEL/2018[2014-15]Status: DisposedITAT Delhi05 Mar 2019AY 2014-15

Bench: Shri H.S. Sidhuay: 2014-15 Smt. Kamlesh Rani, Vs. Ito, Ward 39(1), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Alpr0483C) (Appellant) (Respondent) Ay: 2014-15 Vishal Kashyap, Vs. Ito, Ward 39(1), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Bmypk9851L) (Appellant) (Respondent) Ay: 2014-15 Prem Rattan Gupta, Vs. Ito, Ward 39(1), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aaepg5856G) (Appellant) (Respondent)

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 10(38)Section 139Section 143(2)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AY: 2014-15 SMT. KAMLESH RANI, vs. ITO, WARD 39(1), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: ALPR0483C) (Appellant) (Respondent) AY: 2014-15 VISHAL KASHYAP, vs. ITO, WARD 39(1), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: BMYPK9851L) (Appellant) (Respondent) AY: 2014-15 PREM RATTAN GUPTA, vs. ITO, WARD 39(1), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAEPG5856G) (Appellant) (Respondent) Assessee by :…

Kamlesh Rani, New Delhi vs. ITO, Ward-39(1), New Delhi

In the result, all the 03 appeals of the assessees are partly allowed

ITA 8218/DEL/2018[2014-15]Status: DisposedITAT Delhi05 Mar 2019AY 2014-15

Bench: Shri H.S. Sidhuay: 2014-15 Smt. Kamlesh Rani, Vs. Ito, Ward 39(1), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Alpr0483C) (Appellant) (Respondent) Ay: 2014-15 Vishal Kashyap, Vs. Ito, Ward 39(1), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Bmypk9851L) (Appellant) (Respondent) Ay: 2014-15 Prem Rattan Gupta, Vs. Ito, Ward 39(1), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aaepg5856G) (Appellant) (Respondent)

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 10(38)Section 139Section 143(2)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AY: 2014-15 SMT. KAMLESH RANI, vs. ITO, WARD 39(1), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: ALPR0483C) (Appellant) (Respondent) AY: 2014-15 VISHAL KASHYAP, vs. ITO, WARD 39(1), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: BMYPK9851L) (Appellant) (Respondent) AY: 2014-15 PREM RATTAN GUPTA, vs. ITO, WARD 39(1), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAEPG5856G) (Appellant) (Respondent) Assessee by :…

Aashna Capital Services (P) Ltd., Gurgaon vs. ITO, Ward- 1(2), New Delhi

In the result, all the 03 appeals of the assessees are partly allowed

ITA 7710/DEL/2018[2014-15]Status: DisposedITAT Delhi05 Mar 2019AY 2014-15

Bench: Shri H.S. Sidhuay: 2014-15 Aashna Capital Services (P) Vs. Ito, Ward 1(2), Ltd., New Delhi C/O Kapil Goel, Advocate, F-26/124, Sector-7, Rohini, Delhi (Pan: Aahca2030J) (Appellant) (Respondent) Ay: 2015-16 Nishank Gupta, Vs. Ito, Ward 32(5), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aaepg2238E) (Appellant) (Respondent) Ay: 2015-16 Prity Gupta, Vs. Ito, Ward 32(5), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Ahepg6510C) (Appellant) (Respondent) Assessee By : Sh. Kapil Goel, Adv. Revenue By : Sh. S.L. Anuragi, Sr. Dr.

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 1Section 10(38)Section 139Section 143(2)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AY: 2014-15 AASHNA CAPITAL SERVICES (P) vs. ITO, WARD 1(2), LTD., NEW DELHI C/O KAPIL GOEL, ADVOCATE, F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAHCA2030J) (Appellant) (Respondent) AY: 2015-16 NISHANK GUPTA, vs. ITO, WARD 32(5), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAEPG2238E) (Appellant) (Respondent) AY: 2015-16 PRITY GUPTA, vs. ITO, WARD 32(5), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AHEPG6510C) (Appellant) (Respondent) Assess…

Rekha Maheshwari, New Delhi vs. ITO, Ward- 55(1), New Delhi

In the result, the assessees’s appeal is partly allowed

ITA 43/DEL/2019[2015-16]Status: DisposedITAT Delhi01 Mar 2019AY 2015-16

Bench: Shri H.S. Sidhuay: 2015-16 Ms. Rekha Maheswari, Vs. Ito, Ward 55(1), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Afxpm2941L (Appellant) (Respondent)

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 10(38)Section 115BSection 139Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AY: 2015-16 MS. REKHA MAHESWARI, vs. ITO, WARD 55(1), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AFXPM2941L (Appellant) (Respondent) Assessee by : Sh. Kapil Goel, Adv. Revenue by : Sh. S.L. Anuragi, Sr. DR. ORDER This appeal is filed by the assessee challenges order passed by Ld CIT(Appeals) 19 New Delhi confirming Ld AO’s action disallowing long term capital gains exemption u/s 10(38) of the Act invoking deeming provisions of section 68 of the Act. 2. The brief fac…

Rima Maheshwari, New Delhi vs. ITO, Ward- 61(2), New Delhi

In the result, both the appeals filed by the assessees are partly allowed

ITA 7211/DEL/2018[2015-16]Status: DisposedITAT Delhi01 Mar 2019AY 2015-16

Bench: Shri H.S. Sidhuay: 2015-16 Vinesh Maheswari, Vs. Ito, Ward 61(3), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Afxpm2940M) (Appellant) (Respondent) & Ay: 2015-16 Rima Maheswari, Vs. Ito, Ward 61(2), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Afxpm6735L) (Appellant) (Respondent)

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 10(38)Section 115BSection 139Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AY: 2015-16 VINESH MAHESWARI, vs. ITO, WARD 61(3), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AFXPM2940M) (Appellant) (Respondent) AND AY: 2015-16 RIMA MAHESWARI, vs. ITO, WARD 61(2), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AFXPM6735L) (Appellant) (Respondent) Assessee by : Sh. Kapil Goel, Adv. Revenue by : Sh. S.L. Anuragi, Sr. DR. ORDER These aforesaid appeals have been filed by the respective assessee’s challenging similar order…

Vinesh Maheshwari, New Delhi vs. ITO, Ward- 61(3), New Delhi

In the result, both the appeals filed by the assessees are partly allowed

ITA 7210/DEL/2018[2015-16]Status: DisposedITAT Delhi01 Mar 2019AY 2015-16

Bench: Shri H.S. Sidhuay: 2015-16 Vinesh Maheswari, Vs. Ito, Ward 61(3), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Afxpm2940M) (Appellant) (Respondent) & Ay: 2015-16 Rima Maheswari, Vs. Ito, Ward 61(2), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Afxpm6735L) (Appellant) (Respondent)

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 10(38)Section 115BSection 139Section 143(2)Section 68

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AY: 2015-16 VINESH MAHESWARI, vs. ITO, WARD 61(3), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AFXPM2940M) (Appellant) (Respondent) AND AY: 2015-16 RIMA MAHESWARI, vs. ITO, WARD 61(2), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AFXPM6735L) (Appellant) (Respondent) Assessee by : Sh. Kapil Goel, Adv. Revenue by : Sh. S.L. Anuragi, Sr. DR. ORDER These aforesaid appeals have been filed by the respective assessee’s challenging similar order…

Surender Kumar, New Delhi vs. ITO, Ward-39(2), New Delhi

In the result, the appeal of the assessee is partly allowed

ITA 8219/DEL/2018[2014-15]Status: DisposedITAT Delhi18 Feb 2019AY 2014-15

Bench: Shri H.S. Sidhuay: 2014-15 Surender Kumar, Vs. Ito, Ward 39(2), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Afxpm2941L (Appellant) (Respondent)

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 10(38)Section 139Section 143(2)Section 68Section 69A

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AY: 2014-15 SURENDER KUMAR, vs. ITO, WARD 39(2), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AFXPM2941L (Appellant) (Respondent) Assessee by : Sh. Kapil Goel, Adv. Revenue by : Sh. S.L. Anuragi, Sr. DR. ORDER This appeal is filed by the assessee challenges order passed by Ld CIT(Appeals) 13 New Delhi confirming Ld AO’s action disallowing long term capital gains exemption u/s 10(38) of the Act invoking deeming provisions of section 68 of the Act. 2. The brief facts o…

Amit Garg, Delhi vs. ITO, Ward- 10(2), New Delhi

In the result, the assessees’s appeal is partly allowed

ITA 2724/DEL/2018[2014-15]Status: DisposedITAT Delhi18 Feb 2019AY 2014-15

Bench: Shri H.S. Sidhuay: 2014-15 Amit Garg, Vs. Ito, Ward 10(2), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aahpg2528C) (Appellant) (Respondent)

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 10(38)Section 139Section 143(2)Section 68Section 69CSection 69c

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AY: 2014-15 AMIT GARG, vs. ITO, WARD 10(2), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAHPG2528C) (Appellant) (Respondent) Assessee by : Sh. Kapil Goel, Adv. Revenue by : Sh. S.L. Anuragi, Sr. DR. ORDER This appeal is filed by the assessee’s challenges order passed by Ld CIT(A) 35 New Delhi confirming AO’s action disallowing long term capital gains exemption u/s 10(38) of the Act invoking deeming provisions of section 68 of the Act. 2. The brief facts of the case…

Sri Vivek Jhunjhunwala, Howrah vs. ITO, Ward - 63(4), Kolkata

In the result, the appeal of assessee is partly allowed

ITA 2333/KOL/2018[2014-15]Status: DisposedITAT Kolkata15 Feb 2019AY 2014-15

Bench: Shri A. T. Varkey, Jm]

Section 68

…1 Vivek Jhunjhunwala, AY:2014-15 आयकर अपील"य अधीकरण, "यायपीठ – “C(SMC)” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “C(SMC)” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य ) [Before Shri A. T. Varkey, JM] I.T.A. No. 2333/Kol/2018 Assessment Year: 2014-15 Shri Vivek Jhunjhunwala Vs. Income-tax Officer, Wd-63(4), Kolkata (PAN: AGTPJ1833H) Appellant Respondent Date of Hearing 18.12.2018 Date of Pronouncement 15.02.2019 For the Appellant Shri Soumitra Choudhury, Advocate For the Respondent Shri Satyajit Mondal, Addl. CIT ORDER Per Shri A.T.Varkey, JM This appeal filed by the assessee against the order of Ld.…

Vasudha Jain, Kolkata vs. ITO, Ward - 36(4), Kolkata

In the result, the appeal of assessee is partly allowed

ITA 1018/KOL/2018[2015-16]Status: DisposedITAT Kolkata15 Feb 2019AY 2015-16

Bench: Shri A. T. Varkey, Jm]

Section 10(38)Section 68

…1 Vasudha Jain, AY:2015-16 आयकर अपील"य अधीकरण, "यायपीठ – “A(SMC)” कोलकाता, IN THE INCOME TAX APPELLATE TRIBUNAL “A(SMC)” BENCH: KOLKATA (सम") "ी ऐ. ट". वक", "यायीक सद"य ) [Before Shri A. T. Varkey, JM] I.T.A. No. 1018/Kol/2018 Assessment Year: 2015-16 Vasudha Jain Vs. Income-tax Officer, Wd-36(4), Kolkata (PAN: AFTPA5188H) Appellant Respondent Date of Hearing 18.12.2018 Date of Pronouncement 15.02.2019 For the Appellant Shri Miraj D. Shah, AR For the Respondent Shri Satyajit Mondal, Addl. CIT ORDER Per Shri A.T.Varkey, JM This appeal filed by the assessee against the order of Ld. CIT(A)-10, Kolkata dated…

Naseem Saad, New Delhi vs. ITO, Ward-46(5), New Delhi

In the result, all the 04 appeals of all the above assessee are partly

ITA 208/DEL/2019[2015-16]Status: DisposedITAT Delhi11 Feb 2019AY 2015-16

Bench: Shri H.S. Sidhuay : 2014-15 Nazia Zafar, Vs. Ito, Ward 46(3), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aaipz25398) (Appellant) (Respondent) Ay: 2015-16 Naseem Zafar Vs. Ito, Ward 46(3), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aaapz2495G) (Appellant) (Respondent) Ay: 2015-16 Vs. Naseem Saad Ito, Ward 46(5), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aarps3364A (Appellant) (Respondent) Ay: 2015-16

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 10(38)Section 131Section 133ASection 139Section 143(2)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AY : 2014-15 NAZIA ZAFAR, vs. ITO, WARD 46(3), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAIPZ25398) (Appellant) (Respondent) AY: 2015-16 NASEEM ZAFAR vs. ITO, WARD 46(3), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAAPZ2495G) (Appellant) (Respondent) AY: 2015-16 vs. NASEEM SAAD ITO, WARD 46(5), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AARPS3364A (Appellant) (Respondent) AY: 2015-16 KAMRAN NASEEM,…

Naseem Zafar, New Delhi vs. ITO, Ward-46(3), New Delhi

In the result, all the 04 appeals of all the above assessee are partly

ITA 207/DEL/2019[2015-16]Status: DisposedITAT Delhi11 Feb 2019AY 2015-16

Bench: Shri H.S. Sidhuay : 2014-15 Nazia Zafar, Vs. Ito, Ward 46(3), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aaipz25398) (Appellant) (Respondent) Ay: 2015-16 Naseem Zafar Vs. Ito, Ward 46(3), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aaapz2495G) (Appellant) (Respondent) Ay: 2015-16 Vs. Naseem Saad Ito, Ward 46(5), C/O Kapil Goel, Advocate, New Delhi F-26/124, Sector-7, Rohini, Delhi (Pan: Aarps3364A (Appellant) (Respondent) Ay: 2015-16

For Appellant: Sh. Kapil Goel, AdvFor Respondent: Sh. S.L. Anuragi, Sr. DR
Section 10(38)Section 131Section 133ASection 139Section 143(2)Section 68Section 69C

…IN THE INCOME TAX APPELLATE TRIBUNAL DELHI BENCHES: ‘SMC’, NEW DELHI BEFORE SHRI H.S. SIDHU, JUDICIAL MEMBER AY : 2014-15 NAZIA ZAFAR, vs. ITO, WARD 46(3), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAIPZ25398) (Appellant) (Respondent) AY: 2015-16 NASEEM ZAFAR vs. ITO, WARD 46(3), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AAAPZ2495G) (Appellant) (Respondent) AY: 2015-16 vs. NASEEM SAAD ITO, WARD 46(5), C/O KAPIL GOEL, ADVOCATE, NEW DELHI F-26/124, SECTOR-7, ROHINI, DELHI (PAN: AARPS3364A (Appellant) (Respondent) AY: 2015-16 KAMRAN NASEEM,…